Section 13(1) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010
(1)The Commissioner of Customs may revoke the registration of an Authorised Courier and also pass an order for forfeiture of security on any of the following grounds namely:-(a)failure of the Authorised Courier to comply with any of the conditions of the bond executed by him under regulation 11;(b)failure of the Authorised Courier to comply with any of the provisions of these regulations;(c)misconduct on the part of Authorised Courier whether within the jurisdiction of the said Commissioner or anywhere else, which in the opinion of the Commissioner renders him unfit to transact any business in the Customs airport:[***] [Omitted by Notification No. G.S.R. 592 (E) dated 26.7.2012 (w.e.f. 5.5.2010)]Provided that, in case the Commissioner of Customs considers that any of such grounds against an Authorised courier shall not be established prima facie without an inquiry in the matter, he may conduct an inquiry to determine the ground and in the meanwhile pending the completion of such inquiry, may suspend the registration of the Authorised Courier:[Provided further that] [Substituted for the words "Provided also that" by Notification No. G.S.R. 592 (E) dated 26.7.2012 (w.e.f. 5.5.2010)] if no ground is established against the Authorised Courier, the registration so suspended shall be restored.
